Supreme Court - Daily Orders
Tinku Tagadgiri vs The State Of Odisha on 13 October, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.12 COURT NO.9 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).12844/2023
(Arising out of impugned final judgment and order dated 30-06-2023
in BLAPL No. 6156/2021 passed by the High Court Of Orissa At
Cuttack)
TINKU TAGADGIRI Petitioner(s)
VERSUS
THE STATE OF ODISHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.205998/2023-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 13-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Harprasad Sahu, Adv.
Mr. Pranaya Kumar Mohapatra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Harprasad Sahu, the learned counsel for the petitioner. The counsel submits that the petitioner is in jail for last 3 years and 5 months since he was arrested on 18.01.2020. It is next submitted that although regular bail was applied, the petitioner was granted only interim bail for a period of 3 months by the High Court on 30.06.2023.
Signature Not Verified
Mr. Sahu places reliance in Rabi Prakash vs. The State of Digitally signed by Jayant Kumar Arora Date: 2023.10.13 Odisha (SLP (Crl) No.4169/2023 dated 13.07.2023) to argue that the 17:24:24 IST Reason:
bar under Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 is loosened in the event of long incarceration 2 of an accused, as has happened in the present case. Issue notice, returnable in four weeks.
In the meantime, if the petitioner continues to be on interim bail, he need not to surrender until the returnable date.
[DEEPAK JOSHI] [KAMLESH RAWAT] COURT MASTER ASSISTANT REGISTRAR